Exxon Mobil Co India (P) Ltd. v. DCIT

46 SOT 294Income Tax Appellate Tribunal2011#9831 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Issues it is cited on

Judgments citing Exxon Mobil Co India (P) Ltd. v. DCIT

GRUNER INDIA PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 10(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 4062/DEL/2019[2012-13]Status: DisposedITAT Delhi03 Jul 2023AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4062/Del/2019 : Asstt. Year : 2012-13 M/S Gruner India Pvt. Ltd., Vs Acit, 15 Dsidc, Okhla Industrial Area, Circle-10(2), Phase-Ii, Scheme-1, New Delhi New Delhi-110020 (Appellant) (Respondent) Pan No. Aadcg2938H Assessee By : Sh. Pancham Sethi, Ca Revenue By : Sh. Mrinal Kumar Das, Sr. Dr Date Of Hearing: 05.04.2023 Date Of Pronouncement: 03.07.2023 Order Per Dr. B. R. R. Kumar: The Present Appeal Has Been Filed By The Assessee Against The Order Dated Xx.02.2019 Passed By The Ao U/S 254/143(3) R.W.S. 144C Of The Income Tax Act, 1961. 2. Following Grounds Have Been Raised By The Assessee:

For Appellant: Sh. Pancham Sethi, CAFor Respondent: Sh. Mrinal Kumar Das, Sr. DR
Section 234BSection 254Section 271(1)(c)Section 92C

…n realized from international transaction and not comparison of operating margin of the enterprise as a whole. According to the ITAT, transaction by transaction approach has to be adopted; (v) Exxon Mobil Co. India (P.) Ltd v. Dy. CIT (2011) 12 taxmann.com 84/46 SOT 294 (URO) (Mum.) wherein it had been held that two different activities like research activity and activity of promoting the licensing of technology owned by the group marketing activity) cannot be clubbed together; (vi) Global Vantedge (P) Ltd. v. Dy. CIT [2010] 37 13 Gruner India Pvt. Ltd. SOT 1 (Delhi) wherein it had been held that Comparability i…

MOUNTPARK CREATIVCE P.LTD,MUMBAI vs. ITO 1(2)(3), MUMBAI

In the result, the appeal is allowed

ITA 3910/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Aug 2018AY 2011-12

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2011-12 Mountpart Creative Pvt. Income Tax Officer- Ltd. Tardeo Ac Market 1(2)(3), 5Th Floor, Vs. Building, 7Th Floor, Suite 47, Aayakar Bhavan, M.K. Mumbai-400034. Road, Mumbai- 400020. Pan No. Aabcm1761G Appellant Respondent Assessee By : Mr. Biren Gabhawala, Ar Revenue By : Mr. Manoj Kumar Singh, Dr Date Of Hearing : 02/08/2018 Date Of Pronouncement : 08/08/2018. Order Per N.K. Pradhan, Am This Is An Appeal Filed By The Assessee. The Relevant Assessment Year Is 2011-12. The Appeal Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-2 [In Short ‘Cit(A)’], Mumbai & Arises Out Of The Assessment Order U/S 143(3) Of The Income Tax Act 1961, (The ‘Act’). 2. The Grounds Of Appeal Read As Under: 1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Upholding The Action Of The Learned In Computing "Book Profit" At Rs.73,32,838/-Under Section 115Jb Of The I.T. Act

For Appellant: Mr. Biren Gabhawala, ARFor Respondent: Mr. Manoj Kumar Singh, DR
Section 10(38)Section 115JSection 143(3)Section 45Section 54Section 54E

…computing the book profit u/s 115JB of the Act. Mountpart Creative 3 4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). The Ld. CIT(A), having discussed the order of the Tribunal in M/s Technicarts (P) Ltd. v. ITO (2011) 46 SOT 294 (Mum.), Growth Avenue Securities Pvt. Ltd. v. DCIT (2010) 128 TTJ 426 (Del), Rain Commodities 41 DTR 449 (Hyderabad) and the judgment of the Hon’ble Bombay High Court in Veekay Lal Investment Pvt. Ltd. 249 ITR 597 (Bom), relied on the ratio laid down in the above decisions and confirmed the order of the AO that the assessee is not entitled to clai…

Exxon Mobil Co India (P) Ltd. v. DCIT (46 SOT 294) — Cited in 11 Judgments | BharatTax